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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(1)(d) in Kerala Fish Seed Act, 2014

(d)in the event of subsequent offence after second offence, if hatchery or fish seed farm, agency, association, firm or company, blacklist the hatchery or fish seed farm, agency, association, firm or company in the manner as may be prescribed.